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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8) in New Town Kolkata Planning Area (Building) Rules, 2014

(8)"Architect" means a person registered as such under the provisions of the Architects Act, 1972 and also includes an architect having the qualifications and experience prescribed in Sub-Rule-2(i) of Rule-22;